SHAHID HUSSAIN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By means of present writ petition, the petitioners pray for the following reliefs, among others:

(2.) Heard learned counsel for the petitioners, learned counsel for the State, perused the documents brought on record and considered the grounds taken up in the writ petition.

(3.) The allegation in the First Information Report is that the petitioner (accused persons) did not deliver the possession of the land to the complainant despite having executed registered sale-deed in her favour. It is the submission of learned counsel for the petitioners that the name of respondent no.3 has been duly mutated in the revenue record. It is also submitted by learned counsel for the petitioners that physical possession of the land in question has actually been handed over to the respondent no.3.